Kotagiri Jay Kumar Vs State Of Telangana
.... f the Act, it is the duty and responsibility of the Commissioner to provide for amenities and facilities like community halls, the agreement at hand was neither entered into for the purpose of maintaining nor operating the town hall on behalf of respondent municipality as provided under section ...
High Court For The State Of Telangana:: At Hyderabad
Kancharla Suresh Vs Narendra Kumar Veduruvada And Another
.... d as PW1, stated that when he, along with his brother Raju and his brother-in-law were proceeding in an Auto bearing No.AP 28TC 6615 towards Medak side from Kukatpally, they met with an accident due to the rash and negligent driving of the driver of Eicher bearing No.AP 28A 9025. Based on a comp ...
High Court For The State Of Telangana:: At Hyderabad
Gottam Sharadha Vs Inugula Srilatha
.... the same before the trial Court or before this Court as an additional evidence document. In fact, said document can furnish information with regards to ownership, extent purchased and its boundaries to identify the same on ground and to ascertain the names of boundary owners or neighboring land ...
High Court For The State Of Telangana:: At Hyderabad
Syed Samiuddin And 3 Others Vs P. Venu Gopal And 25 Others
.... nt appeal is filed seeking enhancement of compensation by the applicant. 10. Heard, the learned counsel for the appellant and the learned standing counsel for respondent No.2. 11. The main contention of the learned counsel for the applicant/appellant is that the Commissioner erred in ...
High Court For The State Of Telangana:: At Hyderabad
Emmadi Niranjan Vs Boddu Ramanamma Alias Ribuka Rani
.... he respondent placed reliance on another decision of the Hon'ble Supreme Court in the case of R.V.E. Venkatachala Gounder v. Arulmigu Viswesaraswami and V.P. Temple5 In this decision the Hon'ble Supreme Court having referred to an earlier decision cited held as follows: “The learned counse ...
High Court For The State Of Telangana:: At Hyderabad
Maaz Hasan Farooq Alias Maaz Vs State Of Telangana
.... 6 of 2022 as part and parcel of the record while transmitting the case record for proper adjudication. 17. Perusal of record would reveal that on transfer, learned Special Court took up the petitions on 16.02.2023 and adjourned and finally vide orders dated 27.02.2023, learned Special Cour ...
High Court For The State Of Telangana:: At Hyderabad
Burra Anoosha Vs State Of Telangana
.... e has admitted her daughter at Vemulawada in a good school. He never objected for joining her daughter in the said school. vii. Instead of contesting M.C.No.34 of 2023 filed by her, 4th respondent illegally took away her daughter. viii. Even the notice sent to the 4th respondent in the ...
High Court For The State Of Telangana:: At Hyderabad
Miryala Satyanarayana , Chanti, Krishna Dt. Vs State Of Telangana,
.... e telephonic message. 15. Admittedly, it is the case of circumstantial evidence and it is for the prosecution to prove the guilt of the accused beyond reasonable doubt. 16. The Hon’ble Apex Court in the case of Ashok Kumar Chatterjee Vs. State of Madya Pradesh AIR 1989 SCC 1890 held a ...
High Court For The State Of Telangana:: At Hyderabad
Viquarunissa Mirza Vs State Of Telangana
.... nsel for the Petitioner. I.A. allowed.” Post the matter on 15.03.2019. 7. The petitioner thereupon filed this petition under Article 227 of the Constitution of India and a Bench of this Court had passed an ad interim order. 8. Learned counsel for the petitioner submits that neith ...
High Court For The State Of Telangana:: At Hyderabad
K Amarnath Yadav, Hyderabad Vs M Mahboob
.... itioner/judgment debtor to appear before the Sub-Registrar Office for the purpose of registering the sale deed by receiving the balance sale consideration. The respondent/decree holder had made all arrangements for registration of the sale deed well before 14.07.2016. Hence, there are no merits ...
High Court For The State Of Telangana:: At Hyderabad
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